TASLIMA KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State. Petitioner is an accused in a case registered u/s 498A / 304(B) I.P.C. in connection with S.T. No. 263 of 2010 arising out of Hirodih P.S. Case No. 14 of 2010 corresponding to G.R. Case No. 610 of 2010 pending in the court of Additional Sessions Judge-1st, Giridih.

(2.) It appears that there is direct allegation in the F.I.R that the deceased was assaulted and demand of dowry was also made. In the facts and circumstances of the case, I am not inclined to enlarge petitioner on bail , hence, her prayer for bail is rejected. However, the trial court is directed to expedite the trial and if the trial is not concluded within 4 months, petitioner is at liberty to renew her prayer.